Renganayaki Ammal vs Andal Ammal
2023 Latest Caselaw 12625 Mad

                                                                          S.A.(MD).No.1903 of 2003

                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                               DATED: 15.09.2023

                                                   CORAM:

                            THE HONOURABLE MR.JUSTICE KRISHNAN RAMASAMY

                                           S.A.(MD).No.1903 of 2003

                 1.Renganayaki Ammal
                 2.Sundararajan                                               ... Appellants

                                                       Vs.


                 1.Andal Ammal
                 2.Krishnammal
                 3.Shantha                                                 ... Respondents


                 PRAYER: The Second Appeal is filed under Section 100 of the Civil Procedure

                 Code, against the judgment and decree dated 11.08.1997 passed by the learned

                 Principal Subordinate Judge, Srivilliputhur in A.S.No.492 of 1993 confirming the

                 judgment and decree of the learned Additional District Munsif, Srivilliputhur

                 dated 24.07.1992 in O.S.No.180 of 1982.


                                   For Appellant     : No appearance
                                   For Respondents : Mr.A.Sivaji

                 1/4

https://www.mhc.tn.gov.in/judis
                                                                                    S.A.(MD).No.1903 of 2003

                                                        JUDGMENT

This second appeal was listed thrice before the Joint Registrar (Judicial)

for taking steps and for paying batta with correct address. However, none

appeared on behalf of the appellants in all the occasions. Therefore, the second

appeal was listed before this Court for appropriate orders.

2. When this matter was listed on 12.09.2023, there was no appearance

on behalf of the appellants and hence, the matter was directed to be listed under

the caption, 'for dismissal' today (15.09.2023).

3. Today, even though the matter is listed under the caption for

dismissal, the learned counsel for the appellants is not present to prosecute the

appeal. The learned counsel for the respondents is present. It shows that the

appellants are not interested in prosecuting the appeal. Hence, this second appeal

is dismissed for non prosecution. No costs.

15.09.2023

RR

https://www.mhc.tn.gov.in/judis S.A.(MD).No.1903 of 2003

To

1.The Principal Subordinate Judge, Srivilliputhur

2.The Additional District Munsif, Srivilliputhur

3.The Section Officer, V.R.Section, Madurai Bench of Madras High Court, Madurai.

https://www.mhc.tn.gov.in/judis S.A.(MD).No.1903 of 2003

KRISHNAN RAMASAMY,J.

RR

S.A.(MD).No.1903 of 2003

15.09.2023

https://www.mhc.tn.gov.in/judis